Karnataka High Court
Govinda S/O Govindappa vs State Of Karnataka By Nazarabad Police ... on 7 July, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH. COURT OF KARNATAKA HIGH CO1
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THIS I-K)!-I'BI.E comm' 1sm¥.k3zi*m,EAsED '11:: RELEASE THE PE'nTI¢:m:ER mi BAIL BI' Tim;fivEN'r OF HIS ARREST In <:R.Ho.17¢5;c>'7 @'_'NA2ARBfi;D Ps., Mvs-am CITY, IS am opmmcs P]U]S.3G2, ma I¥}'fi.*.."i-4~.0.§f£PC. ''''' % cRI;.PiT%Nka.21cns1m%% Is FILED 1118.439 CR.P.C BY PET'1'l'IC!IlER manna THAT MAY BE maasmn '10 321.33% Pnnmmg cm BAIL 11¢ cR.N0.176m7 OF' X "warm Is REGISIBRED FOR THE %«;:1*¢fi=mr**,;§-:sk1=;%3;1;s~1o9A1¢1:3 302 Km. sac. 3401:' me. my pe1::l'.1¢:ns' ' aaxnmg' on E31' ordels this day. the V I VXIUIUNNHXI .l('\ l)rll"I("|""| unau I-f\.Il~ll\rlhI\lI-l'\! _u'\ l\lt'II\'\ nut-nun \.nu..:n..mnu.n| nn uunn-5 noun I.r\lI...IlL.|'Ll\.I\.t\l Il'\ Iufihp I.:.:c \u_'i In-§';'\lIi'l'!~'ia'J"'l~'1l"v!-I'\I _I(\ l\EI"I(\'\ I. OF KARNATAKA I-HGH COURT OF K3-_RflATAKA HEGH COURT OF KARNATAKA HEGH COURT OF KARNATAKA HKGH COURT OF KARNATAKA HIGH CO1
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" prosecution is that the dweasod _ and there was d1&mnoe' of opinion , theaaceamawauivtng in O place However the petitimem human and ()nthefa1aefu1day,thcae patitior1erucaznetnthehcxuseaft}nparmoftIn V' V)lV.I.VN)iV)t :10 1.311101') HQEH V)I\1E\1i\l)l\nl -In ninnfi I-{fill-I I-l\I\flH'ld)l\-Al ..rn mnn-\ uc-nu wuwuwusmxl ..l{\ mnn-s unuu wuwn-tmuwxl ..l{\ mnn-'5 u OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COR 4 £311.?' 210'f[08 afw GrLP' 22C'6]O8 amused and tapped the deer. Tm deoma :; Of: _ leeroeeme an the vimzim and set her on 77;
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